Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 398 in Gujarat High Court Rules, 1993 398. Notice to deposit costs. - The office shall thereafter call upon the petitioner by notice in writing to deposit the estimated amount of costs for the preparation of the triplicate typed copies of the record within one month from the date of the notice.
